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Judgment
Sandeep N. Bhatt, J
[1] Since the FIR is registered under the provisions of Indian Penal Code and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the present appeal has been filed by the appellant seeking temporary bail for a period of four weeks on the ground of treatment of his father.
[2] Heard learned APP appearing for the respondent-State and perused the jail record.
[3] Admit. Learned APP waives service of notice of admission on behalf of respondent – State.
[4] Considering the jail record, I am inclined to release the appellant on temporary bail. The appellant is ordered to be released on temporary bail for a period of seven days from the date of his actual release on his furnishing personal bond of Rs.5000/- (Rupees Five Thousand Only) on usual terms and conditions. The appellant shall surrender to the Jail Authority on completion of the temporary bail period, without fail.
[6] Appeal is allowed to the aforesaid extent. Direct service is permitted.